Section 168(2) in The Jammu and Kashmir Representation of the People Act, 1957
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the particulars to be entered in the electoral rolls;(b)the preliminary publication of electoral rolls ;(c)the manner in which and the time within which claims and objections as to entries in electoral rolls may be preferred;(d)[ Omitted.] [Clause (d) omitted by Act IX of 1966.](e)the manner in which notices of claims or objections shall be published;(f)the place, date and time at which claims or objections shall be heard and the manner in which claims or objections shall be heard and disposed of;(g)the final publication of electoral rolls;(h)the revision and correction of electoral rolls, and inclusion of names therein;(i)the duties of Presiding Officers and Polling Officers at polling stations;(j)the checking of voters by reference to the electoral roll;(k)the manner in which votes are to be given both generally and in the case of illiterate voters or voters under physical or other disability;(l)the manner in which Votes are to be given by a Presiding Officer, Polling Officer, polling agent or any other person, who being an elector for a constituency is authorised or appointed for duty at a polling station at which he is not entitled to vote;(m)the procedure to be followed in respect of the tendered vote by a person representing himself to be an elector after, person has voted as such elector;["(mm) the manner of giving and recording of votes by means of voting machines and the procedure as to voting to be followed at polling stations where such machines are used;".] [Inserted by Act I of 2002, (Section 3).](n)the procedure as to voting to be followed at elections held in accordance with the system of proportional representation by means of the single transferable vote;(o)the scrutiny and counting of votes including cases in which a recount of votes may be made before the declaration of the result of the election;["(oo) the procedure as to counting of votes recorded by means of voting machine;"] [Inserted by Act I of 2002, (Section 3).](p)the safe custody of voting machines ballot boxes, ballot papers and other election papers, the period for which such papers shall be preserved and the inspection and production of such papers;(q)any other matter required to be prescribed by this Act.
